T K SOBHA D/O KUNJAN THOTTACHIRAYIL HOUSE VELOOR KARA VELOOR VILLAGE KOTTAYAM DISTRICT Vs. JANAKI W/O MANI ACHARI KULANGARA MADATHIL THIRUVARPPU KARA THIRUVARPPU VILLAGE KOTTAYAM DISTRICT

JUDGEMENT

(1.) UNDER challenge in this Original Petition filed under Article 227 is Ext.P6 order passed by the Principal Munsiff's Court, Kottayam in E.A.No.88 of 2012 in E.P.No.9 of 2012 which was a petition for execution of an order of eviction passed by the Rent Control Court, Kottayam in R.C.O.P. No.29 of 2003.

(2.) THE ground raised by the petitioner before the execution court is that the learned Munsiff should have allowed E.A.No.88 of 2012. We are of the view that the remedy of the petitioner, even if she has a genuine grievance lies not before this Court. We decline jurisdiction at the same time and dismiss this O.P. in limine.